Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13H] [Entire Act] State of Karnataka - Subsection Section 13H(8) in Karnataka Municipal Corporations Act, 1976 (8)No act done or proceedings taken under this Act by the Ward Committee shall be invalid merely on the ground of any vacancy in it.
